Section 45 in The Bihar and Orissa Excise Act, 1915
45. Bar of right to renewal and to compensation.
- No person to whom any licence [or exclusive privilege] [Inserted by Act 10 of 1971.] has been granted under this Act shall have any claim to the renewal of such licence [or exclusive privilege] [Inserted by Act 10 of 1971.] or save as provided in Section 43, any claim to compensation on the determination thereof.Chapter - VII Departmental Management or Transfer
